Jitendra Kumar vs State Of M.P.
2023 Latest Caselaw 2667 MP

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                       CRA No. 625 of 2003
                                               (JITENDRA KUMAR AND OTHERS Vs STATE OF M.P.)

                          Dated : 13-02-2023
                                  Shri Raj Kumar Goyal, learned counsel for the appellant No.1.

                                  Shri Raj Kumar Goyal, learned counsel for the appellant No.2.
                                  Shri G. P. Chourasiya, learned Government Advocate for the
                          respondent/State.

Arguments were heard on 30.9.2021 and case was reserved for judgment but the judgment could not be delivered due to efflux of time and after going

through the appeal, it transpired that further hearing in the matter was required and case was released.

Learned counsel for the appellant further seeks time to argue the matter afresh.

The appeal is of year 2003; therefore, by way of last indulgence, list the matter on 15.3.2023.

(DEEPAK KUMAR AGARWAL) JUDGE

Ahmad

Signature Not Verified Signed by: MOHD AHMAD Signing time: 15-Feb-23 4:47:15 PM